Smt K Nabisa W/O P Mohamed vs State Of Karnataka By The Police ... on 6 February, 2010

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Karnataka High Court

Smt K Nabisa W/O P Mohamed vs State Of Karnataka By The Police ... on 6 February, 2010

Bench: K.Sreedhar Rao, Subhash B.Adi

 ..  SIIDIDAPURA POST.

  ' {B'r'~Sf%{I YL,EVi. .;0s'I;r>I-L AI)VOCAT}33)

IN '_I'I--{E3 1-ire}-1 ceum" OF KARE\IA'I'A.KA. EBANGALOREZ
DATES 'm1s TI~~iE 61"" IDAY or-" P'1i:BRUARY, 20 _1Q
PRE:'.SENT ' I' 1'
"m£«: HON'E3E.E MR. JU'S'["ICI~3 r<.s;'aI::£«:13_}n;;ﬁ§:  3
AND _.  _ _V .

mrsz }-iON'E3L}':3 EVER. JUS'i"I,C1'i3 s«E;£I;3'i>i,:xs1--{TV}?-3';%Agéijit  

crm. NO. 925r§ 'r«~ 2006"   
BE'.F'WEEN:~ '  ' I

1. SM'1'.K.NABISA, _ .
W/O. P. ]\/1'01"-{AIR/I}E=D."" -- 
AGED  'Y'E§A RS,  "
OCC:  ~ ¢ _   
GUND1, AREKAEI 
s1:)%1)A1:=I}mA:.;I?0s;T.'= V  ~

2. PLM} '--S£""fAR1FfF?,A '  "  2
8/0. P. MOI»'I;z-'.1j\2II1D~,_ " 

AG 1:";1:a._23 VYEARS, » _ 
_QCC:C'0_<)L1.I3; " 

3 _;_G13N:.>1, ARI_§§{A1> V1LI_AGE.

 "Sr:)r)AI>:,z'I2A P'(;")STx

  T " V PI :~;:or:xA;\z;::1>.

 5'/0':~P. MOOSA.
, ' AG_ED~  YEARS,
--- OCC: 'A'.GR1CUE.'_1'URIS'1',
:::U}%1:)1, AREKAD VILLAGE,

AI'PI§i-L§5ﬁ\ITS

 



 

i~'_&ND:~

S'I'A'TE OF KARNA'I'AKA.

BY TH Ii? POLICE INSPECTOR.
ANTI DO'WRY CELL.

C.O.D., BANGALORE.

[BY SR1 PM. NAVVAZJ. S2313')

HRi;sROfND'E;NT*;*

Tms C.R1,..A IS FILED U/sf-._ 3-7;;..§:R;R;O. ":3"S?i"*:::~I'}:-T_:
ADVOCATE FOR 'r1-1%: A.P_PELLANT:3_ AGAINST'  
JUDGMENT DATED 04.02.2r;x;;€s_ PASSED BY fgma;  . *

KODAGU. MADIKERI IN s.C.NO.':2?'/02 €O?4V_1'C'I'iNG" THE
APPELLAN1'/ACCUSEZD NOS} TO .::_ROR'*TLIz; O}§'P'ENCE
PUNISHABLE U/S.¢i98A..¥~';..R/W.A"'34-_'OF*IfPC AND s1':c.4 OF
THE DP. ACT AND AC'C1jsI::;:«i_ NQ.V.1"CJQN'VIC'FED FOR '_I'HLE1
OF'F££NCE PUNISHABLE 'LL/':-3.:5.r)=é'::;:-3 OR *!P(3,ANE) sEc.302
OF EPC AND s.ENTE:NcINO_V"r§:1EM TO"'L§N'I3._P:ROO R.I. FOR 3
YEARS AND TO J-?fAY_ A FINEQF _Rsj3_,O0o;-{.~ EACH FOR THE
OFFENCE 'PUNisIA:§;A:31,E=._u/5:498: A RT/w..T.34 OR 1pc AND IN
DFJFAULT QF7VP'AYi\I[/_£.Ei'_N'F<QI<';' ;i«j1N--F; 5170 UNOERGO R.I. FOR 6
MONTHS LANE; FURT1aH:;'R '  s--ENTE:NcING 'I'I~«IE:\/1 TO

UNDRRO-O F{}'E.TE'OF:i, 5 .M'O_NTHS AND TO PAY A FINE OF
RS. L000/4. 13A.cR'FOR.TR1§:;'ORFENcE PUNISHABLE U/S. 4
OF 'i'HEv D=OWf-?_Y * E~R.O':=~1;B.IT1ON ACT IN IDEFAULT OF
PAYMENT r«f1N£:_ *1*O*O§j§IOEROO R1. FOR ONE MONTH
AND s;;NTRNcVINO-, ACCUSED No.1 TO UNO1::ROO R.I. FOR
I,;IF1':3._§_ AND TO" RAY A :«.*1N:«: OF RS.2,00()/~ FOR THE

 ~.OR1«~,;;:Nc;:«: PT.,INZS}_"1A'J?3'i;1?3 ms. 302 OR 1.190 IN [)E..FAUL.T OF

PFxn'{xMiBN'FOOF'FiNE TO UNDERGO RI. FOR 6 MONTHS AND

 :NarRrRE:R 8.I«:Nf.r::Nc1NO ACCUSED No.1 TO UNDEROO R1.

'1I'O:*é__1L.1I4~1:"--ItO£<2.jm}3: OR1r:aNcE, PUI\§ISHA}3Lf; U"/S.804~B OF
[PCT ALI,fmri.*sU13s'rANT:W: AND DESFAULT SE'N'}"ENCES
ARN. Q'RD.E~2RED TO RUN CONCURRENTLY. Tm:

 'A,_APPR;1.1.ANT/ACCUSE1) PRAY THAT 'I'HIE ABOVE ORDER
 _ Ivi{AY BE£":3B3'I' ASIDE.

  ..';E'}13'.s; appeai  (:Omi'ng Or: for 11c%a:*i11g this day.
'  SREEIJHAR RAO, J., dc%}§*J€:red the foiiawirag:

3*



-1
V1

JUDGMENT

The m2.1€.eri21}' faeis of the proseeut.ie11 case c1isc:1Qse.. _§.hTr1E one Salma is the deceased. The: appeilam/Aectused'i\IQ~.«.§.:(i'e; short Al) is the mothe1'«i1'1--1aw and other 3.eC1s..s.e_:fi"bvefoife._U;;e"

{rial court. The other accused befere the j£.1'"i211"c§Ouft--..is__the f 11usbam.ci w21<:(.:11sed No.2 ands: i_E}1.§'1eI§#'i1_1q§'}»a1x=v/ The deceased was married to tihle of the marriage cash of of gold was given as dowry. nei satisfied with the dowry' ";££ii_>er1.:=A._ '.i_peV1;_s§E3i'i.ng payment ef additional was subjected to e0nsf,e111'--t'f iormre. The deceased was 11a1'rating& file de1IVi'a__1{ciV.'.'0'fj :':§e1e1iti.e11e11 dowry and harassmem, .n1ete.r.}:igc'>Vusi; by he? iparems PW} and PW2, V A .ﬁC'j11.VF§.3.2OD2 aroune:i 8 aata. AE insisted that the ':g";g;et1'. additional dowry of Rs.50000/«, started ab'L1'si'ng.»__i71.e:?, The AI doused the deceased with kerosene and _'set;fire. '*'i'he deceased unable £0 bear the pain cried out. The " , '1*1ei?ghAb()1:rs~P\?V33 to PW36 came, they Eook the deceased in a ..J.eep to Ehe C:ovemz:e.e11t h<;=spiE'a.1. The ciecreased was adrnitted and given ﬁ1"é3'£' aid £'.1'<3~ai1'11et1tf by thePW»22~d<:>ct(Jr. On the i.r1t.imati0I1 of PVV 22. PW'23s~PSI (tomes E0 '(ha h()spj.f:;i1»-_4.;:i11_;i re<::0rde(:¥ the s£21E,€:11e111 of the dec.e3ased at E',x.'.I'?§'7§2.' p1*s5~se11c':e sf PWI22. '1'h<:: doc1".<:'>'r has made an _*:1dc11%;~:{:rzir::n$1 on "

EX.P.22 that the si.at".emer1t: is rec<'>rd?,:d in his ';3rés€r1.c€;.'v~.._Th;éh.' deceased was shifted to GOV1.V.}'1£}':§})ii,E$,1" bééthér treaéniem. V .

3. PW16~ 1fai,e 'h'éisVAvv1'eco1'ded the dying deciaration in the presence the doc:é:._or.g 'cEh:ci§»é2"1se.g?£:V.fS'1'1ccumbed to the injuries on discloses that the death 1 as a result of burn i11jL1rie,g:'.&r[:ﬂ}q'cﬁleahia draath. The A1 is Charged for c0mn1I£'.t£hg gﬂibriize At:/ and 3048 IPC. The A1 to A3 'vfqjr 0£':fVéf:'t.%'<3"£h:/S 498% IPC and Sec. 13,4 and 8 0f 111112Ac§'rJ'm;s'¢.c:. 34 we.

Ville evidencre. PW} and PW2 have t:estifie<:i to 'x_1,hr:: faci. tfij:-at the decteased was subjected to harassment by '~.}_"1lf1eV %1€2CuSS(3d for paxytlleni Of addiiimlal dowry and that 'the $3 KJ! deceased ciuxirxg her vis3it:..<3 was ir1fb1':r1i:1g the ssaid fact. to them .

5. The evidence of E'W,?,2-doetxjx' <:ii5s<::l()5s_eé."ti'i:j1§.,,.:§E"1t?___ deceased was brmxgm. 10 the hespiiai with bU.~i"i'1' u {hat the cfeeeased ga Ehe k1isLc>r}-5' [ha-1.,HE!"1,I1iQi,1Li€f?'§i'1.j}a£§7, .' poured kerosene and set fire.V.":'i.iae. IsW'§\:%..4{'¢JF1I1;;1;'.e_ PW23«»PS1 canle and recorded eecteased at E3X.P.22 in his an eedersemeni.

that the stat.erI1eni. is that the deceased was ijn 'C0r§d1'i,:?Q1;1;stﬁ_iefﬁe11t..

6. " . " the General hospital, Madikefi'; she assisted the PW}8e Taluk. "{!;0*r short '"I'Ei§\/.1") whiie recording the dying dei:ia_mi.id.'z1 sheexplains the questions put by the ' iii: ébe cieee2:secf"'i;j'1'VM'a.1eya.12m1 1.22.I1g1.1e4ge 3116. acted as an e_irii;e:fp:?e'{ie1«*'+xx}E;1i1e"--{'e(;0rdi11g the cEying;§ dec}arati0n--~EX.P5. The h.21_S 'gi.\_.r:-31:11 €'\fid(;'I1(I(3 {hat he has recmrcfed the dying '._.dec}araf_.i0:1. He was putting questions in Ka3:1.11ada 1ar1gL1age. 'ﬁle t1=ues'£,i0ns were imerpreteci in }\«iaieya1a1:r1 1a11§a121ge to the 'deeeaseci and her 2zr1s'weI'S in Ma}eya122.11'1 were alse (3 ixlterpnrteci '10 the 'I'E%1M and E130 '.I'£i1'v'§ 1'e(:()rded the dying; d€C?1ElI'E1'{i{)f1 in I£I1gI.ish. in the presence 01' {he P\3f3O~d()vQTV§)'_{". '._V 7'. The e3vide:11c.€: of PWSO diS<:1(>ses t}121f::j"i11<<--:: 'ciyigig cic3c1arai.ion aé. Ex..P.5 reC(3rded in his 1_.hv.i the cieceased was in 21 fit cxondiiiofg "3;?:_'i'.&":iT. ('3'£"£1'L";?'1i".,1I,_h A' PW30 has made an €i1"1C3OIV2'$('._1:I'1(3l":{ " }3X.E?';§3A :1::h£1t sttatemeni. is recorded in his 2;1'§3cV>VVVV111ade an endorsement on tra1'.; 1'£-iléivliecl into Maieyalam language. 'I'he'3V basis of the above oral yvrepori. convicted A1 'L1/S Al is acquitted. of the W The A2 and A3 cenvic£e;§« IPC and Sec. 4 of the .I).P.A_ri,. % LV ~<1jE1.t= A"1."t"{é"'A3 had fiieci joint. .appr:*,a11, The A2 and I1&}.\%€«_: S!.'iV'E3J§V1i§:.t€Ci ihai. the appeal. filed by them be clisfni-:-;saec1 aL::4;_;'1;0t pressed, since they had med 3 separate ._.app<;3af,~.. H313 :~3ubn'1i1,teci that the separate: appeai ﬂied by A2 ':a-,nd"A8 1'1£iVf;". been wit§1d'1'awn. and diS1"1'}iSSE',d. I-"£<»:r1(:<t, the " appea} offxi is 2~3.l0n€3. is under COr1SiClt'3f1"£11liOI1. §"'~ ﬂ

9. The lean-ﬂed COLE'f§S<;',1 for the appeliailt 5-:»ui)rI1i'Lt.e¢:§ that. the evicienee of PWE3 and PW22 discloses L4I"1.;;1Vt~~_:ih_Ve deceased wee <::eI1ver55zm't w'it.h Kar1r1ac1a 1aI1gL.1a1ge; w'.1'Irefn_€;%::2__' to recerci dyixig deela1"a'£i011 in E'r1g.1ish by the~'§E'E§E\(i~uis'»1;0t.a11}>f '4 L1TlVVE1I'E'8.I1i€d and gggives risse to seI'i0L_1s s}..::,sp]e1f1--$ie:1'3bu:§:vi._ih,e_' vemeiiy of the dying dec:1arat'.i'e-1}'. Wir§e_1J{'*i:'?1.e conversam. with Kannada there'-xxf'é1s.V':r1e:':§'need to employ PW6 as an of the 350"? d1$C1"€P3T1Ci€S. it the order of conviction is bad '

10. of the submissions made of the evidence of PW1,r>\~?e,;$\are',pw;§(}2ﬁ;::§v1.:§';eW23 and pwso, we {ma that the motive of {he offence by A1 is [uﬁy " * es:e.g-;i§i'?:s;:;~:2c1§». free 532::-se::g:e of PWL pxvzg mvea P\?V22 and _ W23' That the deceased had made statenxent. as per i:§{.P.22:."":,\'V'}:1i{?1'1 iI1diet's A}. The Wound certiﬁcate issued 'xuby P\?\.«'.'22'*;_zf1 the history eoiumn discloses that: at the time of ~.f':}d.rh'.i'ssio'r.1. {he clezreased had given the h.isi.e1'y as bum " ::.é-gxlseéi by her m()ther~i11»1aw by ;f>0L2ringg; kerosene. The E 3;

eV'icie:1{:e of PW6, PW16 and PWSO ciiseloses Eihai. in iihe dying deczlamtizyra 'the ciecxeased clearly" indicrts the motE1e1"ei11~».12i'*9g. The versimrl of the deceased at. éhe tirne of z1c§I11i§_sj§ibI1--fjn.__:1E':e in the hospiial 11'; in the wozmd Ce§"iific.ate, if}~~§1f21?"'Sv{Ei?_,{§I}'1€31?f"

at E3X.P.22 and in 'the dying de7;.A:I211';1i;i«0j11 CGI1SiS{{Z'I}ﬂ}--' ir1dic1.s A1 her n1Qt11e_1'--inQlziyi?'=for 'E'he burn 'i'r1juries by p0u1"1'ng the above witnesses is credib:'}e.»¢_ V

11. The (:or1'Len.t.icﬁ1 for the appellant is dec1.ara1.i0r1 in Bngkish IE1I1§__':f.L1£1t'»'.«':'viV,'.-,'§'V.é{f'I.i§§{ii§t1. the credibility of E29135 beconzes dop:b'etfu...I _i«s7.:11V11 ~1,4l.'fi~'!"_€,I1EJ'.}i)3€ eoraieruion. The deceased is the 11?;iﬁ,i\?e_ of Ke1'sii:1 $51:/1_ci'eA--l}e;: mother tongue is Maieyaiam. The cieceaééedé had . h'aréi1y".."'Iived in Madakeri for about 5 mo'r}i_h$ !.3=ef{)re he; deaihl 'i'i2¢:';"efort;: it r:()1e1I<.i he .<.saEd ihai she '"*-,\;g15§__, f'L1"i5I'y VC;:.)nversai'iii'.' with the k21n:1acia Ianguage. The _C(V)'iTt._.C1'V1;i£3f"'f,_)'{}' P4V'.5_1VE}. i.1'1 u.:~3i:1g PW8 an :i:1terpre'£.er {.0 expkaiil thg-,2 c;.t1esti<$".t;--sV':;cV3 the deceased in Maieyalam appears to be b0;1éifide;--VAaciti'in order to make the iiecteaseci to give proper "a11§wersV---{<) the e;L1es'1i<ms. The doctors I-"W22 and PW3O '5-~%"f",",?i:'> 9 both have st,21i,@d t'I'1.aI: the drzctztaserd was in 51 fit: {?(}z'3.diti{>n to giwé StaE.emeI11'.. E11 t':.h:;1':': xrigitw. {L116 order of £1116: {:ri2=1.I smmd and proper. Ac.(*.0:*d§:1gIy, the appeal is clisrzfagésed'; --. ;_. ' Eggggégg ' : 7 Gps*

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Karnataka High Court

Smt K Nabisa W/O P Mohamed vs State Of Karnataka By The Police ... on 6 February, 2010

Bench: K.Sreedhar Rao, Subhash B.Adi